29B. [ Prohibition on the use of portable electronic devices. [Substituted by Notification No. G.S.R. 142(E), dated 21.2.2020 (w.e.f. 23.3.1937).]
(1)No person shall operate, nor shall the operator or the pilot-in-command of an aircraft allow the operation of any portable electronic device on board an aircraft in flight:Provided that the Pilot-in-Command may permit use of cellular telephone by the passengers of a flight after the aircraft has landed and cleared active runway, except when the landing takes place in low visibility conditions as may be determined by the Director-General from time to time.(2)The provisions of sub-rule (1) shall not apply to portable voice recorders, hearing aids, heart pacemaker, electric shavers or other portable electronic devices which, in the opinion of the operator, do not cause interference with the navigation or communication system of the aircraft on which it is to be operated and for which such operator has obtained the approval of the Director-General.(3)Notwithstanding anything contained in sub-rule (1), the Pilot-in-Command may permit the access of internet services by passengers on board an aircraft in flight, through Wii-Fi on board, when laptop, smartphone, tablet, smartwatch, e-reader or a point of sale device is used in flight mode or airplane mode:Provided that the Director-General shall certify the aircraft for usage of internet service in flight through Wi-Fi on board subject to the procedures as specified in this behalf.Explanation. - For the purposes of this rule, an aircraft shall be deemed to be in flight when all its external doors are closed following embarkation until the moment when any such door is opened for disembarkation.].[29C. Adoption of the convention and annexes. [Inserted by G.S.R. 330(E), dated 19.5.2005 (w.e.f. 20.5.2005).](1)The Director-General may lay down standards and procedures not inconsistent with the Aircraft Act, 1934 (22 of 1934) and the rules made thereunder to carry out the Convention and any Annex thereto.](2)[ The Director-General shall formulate the State Safety Programme and oversee its implementation.Explanation. - For the purposes of this sub-rule, "State Safety Programme" means an integrated set of requirements and activities aimed at improving safety.] [Inserted by Notification No. G.S.R. 59(E) dated 31.1.2011 (w.e.f. 31.1.2011).][[29D.] [Substituted by Notification No. G.S.R. 911 (E), dated 16.9.2016 (w.e.f. 23.3.1937).] Safety Management Systems.(1)Every organization which -(i)[ is holding a Scheduled or Non-Scheduled Operators Permit issued under rule 134 or 134A and engaged in the operation of aeroplanes or helicopters, as the case may be; or] [Substituted by Notification No. G.S.R. 1096(E), dated 9.11.2018 (w.e.f. 23.3.1937).](ii)is conducting operations of large or turbojet aeroplanes for general aviation; or(iii)is engaged in the operation of an aerodrome licensed under rule 78; or(iv)is engaged in the type design of [aircraft, engines or propellers approved under rule 133B] [Substituted 'aircraft' by Notification No. G.S.R. 1096(E), dated 9.11.2018 (w.e.f. 23.3.1937).]; or(v)is engaged in manufacture of [aircraft, engines or propellers approved under rule 133B] [Substituted 'aircraft' by Notification No. G.S.R. 1096(E), dated 9.11.2018 (w.e.f. 23.3.1937).]; or(vi)[ is a maintenance organisation approved under rule 133B and engaged in the maintenance of aeroplanes or helicopters; or] [Substituted by Notification No. G.S.R. 1096(E), dated 9.11.2018 (w.e.f. 23.3.1937).](vii)is a training organization approved under rule 41B; or(viii)is an air traffic service provider,shall establish and maintain a Safety Management System and prepare a Safety Management System Manual in such form and manner as may be specified by the Director-General and submit the same to the Director-General for acceptance.(2)The Director-General or any other officer authorized by him may, at any reasonable time carryout oversight of the Safety Management System and the concerned organization shall cooperate with the Director-General or the person so authorized to carry out the oversight.Explanation. - for the purpose of this rule, -(a)[ "Safety Management System" means a systematic approach to managing safety, including the necessary organisational structures, accountability, responsibilities, policies and procedures;] [Substituted by Notification No. G.S.R. 1096(E), dated 9.11.2018 (w.e.f. 23.3.1937).](b)"Safety Management System Manual" means the document as accepted by the Director-General under sub-rule (1);(c)"large aeroplane" means an aeroplane with all-up weight exceeding 5700 kilograms.]
